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Union of India - Section

Section 95 in Indian Companies Act, 1913

95. Application of section 93 to the case to property taken on lease:-

Where any of the property to be acquired by the company is to be taken on lease, section 93 shall apply as if the expression "vendor" included the lese or, and the expression "purchase-money" in eluded the consideration for the lease, and the expression "'sub-purchaser" included a sun-lessee.